JAYALATCHUMI Vs. SECRETARY TO THE GOVERNMENT

JUDGEMENT

(1.) Challenge is made to an order dated 1.12.2009 passed by the second respondent in S.C. No.54/2009, whereby, an order of detention came to be passed against the detenu Gopi, who is the husband of the petitioner, under the Act 14 of 1982, after terming him as "Bootlegger".

(2.) The Court heard the learned counsel appearing for the petitioner and looked into the materials available on record, in particular, the order under challenge.

(3.) It is not in controversy that pursuant to the recommendation made by the sponsoring Authority that the detenu is involved in three adverse cases viz. (i) Singarapettai police station Crime No.284 of 2009 for the offences under Sections 4(1)(aaa) of the Tamil Nadu Prohibition Act, 1937 (ii) Singarapettai police station Crime No.414 of 2009 for the offence under Section 4(1)(i) of the Tamil Nadu Prohibition Act, 1937 (iii) Singarapettai police station Crime No.505/2009 for the offence under Section 4(1)(i) of the Tamil Nadu Prohibition Act, 1937 and also a ground case in Crime No.595 of 2009 registered by Singarapettai police station for the offence under Section 4(1)(i) read with 4(1-A) of the Tamil Nadu Prohibition Act, 1937 and on scrutiny of materials, the detaining Authority, after arriving at a subjective satisfaction that the detenu is a "Bootlegger, passed the detention order.